HIGH COURT OF GUJARAT Vs. CHANDRAVADAN DHRUV

JUDGEMENT

(1.) Ms. Trusha Patel, learned advocate appears for the petitioner - High Court of Gujarat on its administrative side. Though served none appears for the respondent no. 1.

(2.) Challenge in this petition is to the order dtd. 11/8/2017 passed by respondent no. 2 in an appeal filed by the respondent no.1.

(3.) Facts in brief would indicate that the respondent no. 1 filed an application under the Right to Information Act ('RTI Act' for short) on 14/6/2016 seeking certain information as set out in the application which are reproduced hereinbelow: